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[Cites 0, Cited by 0] [Section 106(3)] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(3)(b) in The States Reorganisation Act, 1956

(b)in the case of the Board for the existing State of Bombay or Madhya Pradesh, be apportioned between the successor States in such manner as may be agreed upon between them within one year of the dissolution of the Board or if no agreement is reached, in such manner as the Central Government may by order determine.